Section 148(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)Any person arrested under sub-section (1) shall be informed as soon as may be, of the grounds for such arrest and shall be produced before the nearest Magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the place of arrest to the court of the Magistrate· and no such person shall be detained in custody beyond the said period without authority of Magistrate.
